Punjab-Haryana High Court
M/S Bhagwati Creations Thr Its ... vs Canara Bank Thr Its Authorized Officer on 24 September, 2018
Bench: Ajay Kumar Mittal, Avneesh Jhingan
110 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-24441-2018
Date of Decision: 24.09.2018
M/s Bhagwati Creations ....Petitioner
versus
Canara Bank ....Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. T.N. Sarup, Advocate
for the petitioner.
AJAY KUMAR MITTAL, J. (ORAL)
This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of Certiorari for quashing the notice issued under Section 13 (2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act) dated 29.05.2018 (Annexure P-1) and the subsequent possession notice dated 14.08.2018 (Annexure P-3).
2. Learned counsel for the petitioner states that the petitioner has cleared the outstanding amount in the loan account and he may be allowed to withdraw the present petition.
3. Dismissed as withdrawn.
(AJAY KUMAR MITTAL) JUDGE (AVNEESH JHINGAN) 24.09.2018 JUDGE Neha Whether Speaking/Reportable : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 02-10-2018 03:01:23 :::